Section 286(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)If any arrears of land revenue cannot be recovered by any of the processes mentioned in clauses (a) to (e) of Section 279, the Collector may realize the same [by attachment and sale of the interest of the defaulter in any other immovable property of the defaulter. [* * * ] [Substituted by U.P. Act No. 12 of 1965.]
